Punjab-Haryana High Court
Naseem Ahmed vs State Of Haryana on 10 February, 2026
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206 CRM-M-53842-2025
Date of decision: 10.02.2026
NASEEM AHMED .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. APS Deol, Senior Advocate with
Ms. Dilpreet Kaur, Advocate for the petitioner(s).
Mr. Viney Phogat, DAG, Haryana.
(THROUGH VIDEO CONFERENCING)
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JASJIT SINGH BEDI, J. (Oral)
The prayer in the petition under Section 482 of BNSS, 2023 is for grant of anticipatory bail to the petitioner in case FIR No.17 dated 22.06.2025 (Annexure P-1) under Sections 7, 7-A, 13(1) (b) read with Section 13(2) Prevention of Corruption Act registered at Police Station Anti Corruption Burerau, Faridabad.
Learned Counsel for the petitioner submits that pursuant to the interim order dated 13.11.2025 passed by this Court, petitioner has joined the investigation.
The learned State Counsel on instructions submits that the petitioner has joined investigation in terms of order dated 13.11.2025 and is not required for custodial interrogation. KUSUM 2026.02.11 20:18 I attest to the accuracy and integrity of this document PHHC Chandigarh CRM-M-53842-2025 -2-
In this view of the matter, interim order dated 13.11.2025 is made absolute.
However, the petitioner shall keep on joining the investigation as and when required to do so and he shall abide by the conditions as envisaged under Section 482(2) of BNSS.
Petition stands disposed of.
(JASJIT SINGH BEDI)
JUDGE
10.02.2026
Kusum
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
KUSUM
2026.02.11 20:18
I attest to the accuracy and
integrity of this document
PHHC Chandigarh